Section 28(1) in The Bengal Money-Lenders Act, 1940
(1)Where any debt in respect of-(i)a loan advanced by a lender, whether before or after the commencement of this Act, or(ii)interest on any such debt, or(iii)the benefit of any agreement made, or security taken, in respect of any such debt of interest, is assigned to any person, the assignor (whether he is the lender by whom the loan was advanced or any person to whom the debt has been previously assigned) shall, before the assignment is made,-(a)give to the assignee notice in writing that the debt, interest thereon, agreement or security is affected by the operation of this Act, and(b)where the debt is in respect of a loan advanced by a money-lender, supply to the assignee in such form as may be prescribed all information as to the state of the loan together with copies of documents relating thereto.
